Section 24(1) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(1)In every case mentioned in section 23, the Government may, whether or not they have already taken action under that section, appoint as special officer, a person who is, or has been, or is qualified for appointment as, a District Judge and refer to such special officer the particulars of any neglect, excess or abuse referred to in that section and such special officer shall inquire in a summary manner and report to the Government, as to the truth of the particulars referred to him and, in case of any such neglect, excess or abuse being found by the special officer to have been established, the special officer shall recommend the remedies, if any, which are, in his opinion, necessary.
